RESHMA SACHDEVA Vs. JASWANT SINGH

JUDGEMENT

(1.) THESE two Cross Appeals arise out of a judgment dated 13th September, 2011 whereby the compensation of RS. 9,80,000/- was awarded for the death of deceased Sh. Manohar Sachdeva who died in an accident which occurred on 13th June, 2008.

(2.) IN MAC APP No. 1112/2011 the Appellants who were the Claimants before the Claims Tribunal are seeking enhancement of compensation, whereas in MAC APP No. 1141/2011 the New INdia Assurance Company who was Respondent No.3 before the Claims Tribunal seeks reduction of compensation.

(3.) IT is urged by the learned counsel for the Appellant that the Appellant proved the Income Tax Returns for the Assessment Years 2005-2006, 2006-2007, 2007-2008 as Ex. PW 1/3 (Colly). The Claims Tribunal erred in rejecting the same merely on the ground that there was some discrepancy in the PAN number mentioned in the ITRs. IT is also stated that the compensation awarded towards loss of love and affection is on the lower side.